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State of Rajasthan - Section

Section 385 in The General Rules (Civil), 1986

385. Loss of books.

- When the loss of any book is reported, the District Judge, will from the charge certificates of the clerk's concerned during the year and after making necessary inquiries, decide whether the cost of the missing books should be recovered from them or from other persons responsible:Provided that the person responsible for loss of the book may replace the book in lieu of payment of its costs.